Section 15 — Establishment of Zonal Councils.

As from the appointed day, there shall be a Zonal Council for each of the following five zones, namely: (a) the Northern Zone, comprising the States of 1 [Haryana], 2 [Punjab, Himachal Pradesh], Rajasthan and Jammu and Kashmir* and the 3 [Union territories] of Delhi, 4 [and Chandigarh]; (b) the Central Zone, comprising the States of Uttar Pradesh and Madhya Pradesh; 5 [(c) the Eastern Zone, comprising the States of Bihar, West Bengal 6 [Orissa and Sikkim];] 7 [(d) the Western Zone, comprising the States of Goa, Gujarat and Maharashtra and the Union territories of Dadra and Nagar Haveli and Daman and Diu; and] (e) the Southern Zone, comprising the States of Andhra Pradesh, 8 [ 9 [Tamil Nadu], 10 [Karnataka] and Kerala] 11 [and the Union territory of Pondicherry].

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